Section 1 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
1. Short title and commencement.
(1)These rules may be called the Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016.(2)They shall come into force with effect from the date of their publication in the Gazette.Proviso that the Rule 52 shall come into force on such date as the State Government may notified by Gazette notification separately.
